GREEN VALLY HEIGHTS Vs. PARAMJIT KAUR

JUDGEMENT

(1.) The present First Appeal is filed by the Appellant under Section 19 of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the "State Commission") in Appeal No. 978/2017 dated 28.11.2018. The Appellant has also moved IA No. 9346/2019 for condonation of delay of 63 days as per the appellant and 110 days as per the Registry in filing the present Appeal.

(2.) We have heard the Learned Counsel for the Appellant on the application for condonation of delay and also carefully perused the record.

(3.) According to the Appellants "the period prescribed for filing the revision is 60 days from the date of the decree and order, but the revision is being preferred now after the lapse of 63 days. Thus there is sufficient delay in filing the present Revision. The reason for such inordinate delay is that the Applicant did not receive the copy of the order and when the applicant received the copy then the Applicant approached learned counsel."